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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Odisha - Subsection

Section 3(5) in The Orissa Municipal Corporation Act, 2003

(5)The Government may, after consultation with the Corporation, by notification, alter the limits of the area of a Corporation constituted under Sub-section (2), so as to include therein or to exclude therefrom any area as may be specified in the notification.